Central Information Commission
Mr.Biswajit Biswas vs Ministry Of Petroleum And Natural Gas on 6 March, 2013
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2013/000433
Appellant : Biswajit Biswas
Respondent : Engineers India Ltd. (EIL)
Date of hearing : 6.3.2013
Date of decision : 6.3.2013
FACTS
Heard today dated 6.3.2013. Appellant present. The public authority is represented by Shri S. S. Fonia, AGM (CPIO) and Shri Ashok Kalra, DGM (HR).
2. It is noticed that in the RTI application dated 29.5.2012, the appellant had referred to several orders passed by the Commission in the past and had sought the following information:-
"You are requested to provide me "copies of DPC and DPC proceedings of EIL from the appraisal year 1995-1996 up to and including the appraisal year 2010-2011" under the RTI Act."
3. The CPIO had responded to it vide letter dated 29.8.2012, interalia, stating therein as follows:-
"While we are in the process of retrieving records of DPC proceedings for the period 1995-96 to 1998-99, please find attached copies of DPC proceedings for the balance years as desired by you."
4. It is the appellant's say that even though the CPIO promised to provide him copies of the DPC proceedings for the impugned period, he has not kept his promise.
5. As the CPIO had agreed to supply the requisite information to the appellant, the Commission need not pass any orders. The CPIO is hereby directed to redeem his promise in 04 weeks time.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K L Das) Dy. Registrar Address of parties
1. The CPIO Engineers India Ltd (EIL), 1 Bhikaji Cama Place, New Delhi - 66
2. Shri Biswajit Biswas Engineers India Ltd., Annexe 2nd Floor, 1 Bhikaji Cama Place, New Delhi - 66